High Courts02 Sept 1993
Ceat Tyres of India Ltd. Vs Union of India
Bombay High Court · (1993) 49 ECR 413 : (1993) 68 ELT 344
COURT ARCHIVE
Bombay High Court judgments, 1993
847 judgments · page 13 of 43
High Courts02 Sept 1993
Nitin D. Shanvi and Others Vs State of Maharashtra and Others
Bombay High Court · (1996) 5 BomCR 378
Constitution of India, 1950 — Article 14, 141, 142, 226
High Courts02 Sept 1993
Bralco Metal Industries Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 120 CTR 420 : (1994) 206 ITR 477
Companies (Profits) Surtax Act, 1964 — Section 37Income Tax Act, 1961 — Section 32, 33, 35B, 37, 40
High Courts01 Sept 1993Dismissed
Rajkumar Buttan Vs Krantidevi Rajkumar Buttan
Bombay High Court · (1994) 1 DMC 574
Hindu Marriage Act, 1955 — Section 25
High Courts01 Sept 1993
Shaikh Dawood Shaikh Biban Vs The Municipal Corporation of Gr. Bombay and Others
Bombay High Court · (1994) 1 BomCR 695
Bombay Municipal Corporation Act, 1888 — Section 412(1), 412(2)
High Courts01 Sept 1993
Pai Paper and Allied Industries Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 120 CTR 51 : (1994) 207 ITR 410
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts01 Sept 1993Dismissed
Suresh Baburao Shinde and Others Vs State of Maharashtra and Others
Bombay High Court · (1994) 2 BomCR 564 : (1994) 2 LLJ 120
Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 307
High Courts01 Sept 1993
Commissioner of Income Tax Vs Maharashtra Extraction Pvt. Ltd.
Bombay High Court · (1994) 209 ITR 41 : (1994) 73 TAXMAN 124
Finance Act, 1975 — Section 2(8)Income Tax Act, 1961 — Section 104, 104(4), 263
High Courts01 Sept 1993
Commissioner of Income Tax Vs Birla Consultants Ltd.
Bombay High Court · (1994) 206 ITR 458
Income Tax Act, 1961 — Section 10, 36, 40, 40A, 40A(1)
High Courts31 Aug 1993
Shri. Vasu Malik Vs Smt. Thelma da Rocha and Others
Bombay High Court · (1994) 3 BomCR 66
Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 11(2), 2(1)
High Courts31 Aug 1993
Comunidade of Chicalim and Another Vs Administrator of Comunidades of Salcete and South Zone and Others
Bombay High Court · (1994) 2 BomCR 540
High Courts31 Aug 1993Allowed
Smt. Gulabi Sangtu Devidas and Others Vs Smt. Prema Govinda Gauncar and Others
Bombay High Court · (1994) 3 BomCR 328
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 8A
High Courts31 Aug 1993
Comunidade of Chicalim Vs Administrator of Comunidades of Salcete and South Zone and Others
Bombay High Court · (1994) 4 BomCR 357 : (1993) 95 BOMLR 281
High Courts30 Aug 1993
J. K. Chemicals Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs J. K. Chemicals Ltd.
Bombay High Court · (1994) 207 ITR 725
Income Tax Act, 1961 — Section 32(1), 35(1), 35(2)
High Courts30 Aug 1993
J.K. Chemicals Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1994) 74 TAXMAN 154
Income Tax Act, 1961 — Section 256(1), 32(1), 32(1)(iv), 35(1)(iv), 35(2)(ia)
High Courts30 Aug 1993Allowed
Mohamad Yusufkhan Gulzarkhan Vs Mogalbeg Durbeg since decd. as per L. Rs.
Bombay High Court · (1994) 1 BomCR 503
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts30 Aug 1993
Commissioner of Income Tax Vs Western India Theatre Ltd.
Bombay High Court · (1995) 123 CTR 44 : (1994) 208 ITR 1035
Income Tax Act, 1961 — Section 32, 32(1), 41, 41(2)
High Courts30 Aug 1993
Commissioner of Income Tax Vs Mr. and Mrs. Govind B.C. Ghanekar
Bombay High Court · (1994) 119 CTR 265 : (1994) 206 ITR 438 : (1994) 74 TAXMAN 335
Income Tax Act, 1961 — Section 60, 61, 62, 63
High Courts30 Aug 1993
Commissioner of Income Tax Vs Hindustan Aluminium Corporation Ltd.
Bombay High Court · (1994) 119 CTR 275 : (1994) 207 ITR 670
Income Tax Act, 1961 — Section 32, 35, 43, 43A, 48
High Courts30 Aug 1993Dismissed
Devidas Shridhar Rege and Others Vs Arjun Dhondu Puralkar and Others
Bombay High Court · (1994) 3 BomCR 504 : (1993) 95 BOMLR 654
Constitution of India, 1950 — Article 226